Chattisgarh High Court
Kanhaiya Lal Kashyap vs Amitabh Jain 109 Wps/6398/2017 Smt. Bot ... on 24 November, 2017
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 688 of 2017
Kanhaiya Lal Kashyap S/o Shri Ram Bharos Kashyap, Aged About
52 Years Ex. Labour R/o Village Pendri, P. S. And Tahsil Janjgir
District Janjgir Champa Chhattisgarh
---- Petitioner
Versus
1. Amitabh Jain Secretary, Water Resources Department Mahanadi
Bhawan, Naya Raipur, District Raipur Chhattisgarh
2. S. L. Yadav, Executive Engineer, Hasdeo Canal, Water
Management Division Janjgir, District Janjgir Champa Chhattisgarh
3. Shashank Singh, Sub Divisional Officer, Hasdeo Canal, Water
Management Sub Division Iii, Birra, Janjgir District Janjgir Champa
Chhattisgarh
---- Respondents
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For petitioner : Mr. K. P. S. Gandhi, Advocate
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 24/11/2017 Heard.
1. Learned counsel for the petitioner submits that the interim order of stay against reinstatement was vacated by order dated 26-10-2017. After the order was vacated, the respondent were under an obligation to allow the petitioner to continue to work. Presently work is not being taken from him.
2. The petitioner should first seek appropriate direction in the pending writ petition. By way of contempt petition, award can not be enforced.
4. Accordingly, this contempt petition is dismissed.
Sd/-
(Manindra Mohan Shrivastava) Judge Rohit